Shah, J. - (1.) A revision application under S. 48 of the U. P. Consolidation of Holdings Act filed by the appellants against the order of the Settlement Officer Consolidation was dismissed by the Deputy Director of Consolidation. Allahabad, by order, dated July 15, 1961. The appellants then moved on November 13, 1961 the High Court of Allahabad for the issue of a writ of certiorari quashing the orders, inter alia, of the Consolidation Officer and the Settlement Officer. The petition was summarily rejected by D. S. Mathur, J., observing that the period of limitation expired on 7th November 1961 and no explanation had been furnished why the writ petition could not be filed on November 7, 1961". A special appeal against that order was dismissed by a Division Bench of the Allahabad High Court. The High Court observed that the petition was dismissed by Mathur, J., 021 the ground that it was filed beyond 90 days from the date of the impugned order "after excluding the time taken in obtaining a certified copy of the order and after excluding the time requisite for giving notice to the Standing Counsel under rules of the Court". The High Court further observed "that no attempt * * * had been made to explain why the petitions was not moved on November 7, 1961 which was the date on which it should have been moved in accordance with the principles laid down by the High Court." Against the order of the High Court, this peal is preferred with special leave.
(2.) The High Court of Allahabad has not framed any rule prescribing a period of limitation for filing petition for writs of certiorari under Art. 226 of the Constitution. Ordinarily in the absence of a specific statutory rule, the High Court may be justified in rejecting a petition for a writ of certiorari against the judgment of a subordinate Court or tribunal, if on a consideration of all the circumstances, it appears that there is undue delay . But the aggrieved party should have a reasonable time within which to move the High Court for certiorari. Sometimes it has been suggested that the remedy by certiorari is in the nature of that afforded by writ of error, it will not be issued, or if issued will be quashed or superseded, where, in the absence of special facts or circumstances excusing the delay, the application is not made until after the time within which a writ of error must be prosecuted has elapsed:see Ferris and Ferries-"Extraordinary Legal Remedies" p. 202. The Allahabad High Court in Mongey vs. Board of Revenue, U. P. Allahabad, AIR 1957 All 47, has consistently with that view laid down the practice that "writ petitions under Art. 226 of the Constitution should be filed as quickly, after the delivery of judgment of the inferior tribunal, as possible. A period of 90 days, which is the period fixed for appeals to the High Court from the judgments of Courts below, should be taken as the period for application for the issue of a writ of certiorari, and that time can be extended only when circumstances of a special nature, which are sufficient in the opinion of the Court, are shown to exist." But in the absence of a statutory rule the period prescribed for preferring an appep1 to the High Court is a rough measure:in each case the primary question is whether the applicant has been guilty of laches or undue delay. A rule of practice cannot prescribe a binding rule of limitation:it may only indicate how discretion will be exercised by the Court in determining whether having regard to the circumstances of the case, the applicant has been guilty of laches or undue delay.
(3.) In the present case the order of the deputy Director of Consolidation was made on July 15, 1961, and a petition for review of that order was rejected on September 22, 1961. The appellants had to secure certified copies of the impugned orders, and under the rules of the High Court they had to serve upon the Standing Counsel to the State of Utter Pradesh a notice of the intention to move a petition before the High Court. Taking into consideration these two periods, the appellants could have, according to the practice of the High Court, moved the petition on November 7, 1961. But the petition was moved on November 13, 1961, D. C. Mathur, J., rejected the petition being apparently of the opinion that the rule of practice prescribed a rule of limitation. The learned Judge did not consider whether on a review of the circumstances the appellants were guilty of laches or undue delay. In appeal, the High Court affirmed the order.;